High Courts08 May 2002Allowed
Rajbir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 3 CriminalCC 442 : (2002) 3 RCR(Criminal) 265
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2002
1,297 judgments · page 41 of 65
High Courts07 May 2002Dismissed
Commissioner of Income Tax Vs Leader Engineering Works
Punjab And Haryana At Chandigarh · (2004) 269 ITR 432
Income Tax Act, 1961 — Section 145, 147, 148, 260A
High Courts07 May 2002Allowed
Ajit Singh Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2002) 94 FLR 446 : (2002) 3 LLJ 554
Industrial Disputes Act, 1947 — Section 25F, 33C(2)
High Courts07 May 2002
Shailesh Kumar Verma Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 3 CriminalCC 499 : (2002) 3 RCR(Criminal) 249
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts07 May 2002
Anil Industry and Others Vs Ram Sarup and Others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Rent) 78
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts07 May 2002Dismissed
Hari Singh Vs Shish Ram and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 150 : (2003) 1 CivCC 554 : (2002) 4 RCR(Civil) 830
Evidence Act, 1872 — Section 65Registration Act, 1908 — Section 17(1)Stamp Act, 1899 — Section 35
High Courts07 May 2002
Kamal Satyarthi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 3 AICLR 808 : (2002) 2 CCC 302 : (2002) 3 RCR(Criminal) 117
High Courts07 May 2002
Vijay Kumar Dhir Vs Central Bureau of Investigation
Punjab And Haryana At Chandigarh · (2003) 1 AICLR 496 : (2002) 4 RCR(Criminal) 723
High Courts07 May 2002Dismissed
Amarjit Kaur Vs Surinder Singh and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 826
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115
High Courts07 May 2002Dismissed
CCE, Commissionerate-I, Chandigarh Vs Pee Jay Apparels (P) Ltd.
Punjab And Haryana At Chandigarh · (2002) 143 ELT 506
Central Excises and Salt Act, 1944 — Section 11AC, 35H(1)
High Courts07 May 2002Dismissed
Parveen Bhatia and Another Vs Shree Baidyanath
Punjab And Haryana At Chandigarh · (2004) 138 PLR 145
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts07 May 2002
Commissioner of Income Tax Vs Leader Engg. Works
Punjab And Haryana At Chandigarh · (2002) 176 CTR 338
Income Tax Act, 1961 — Section 143, 147, 148, 154, 155
High Courts07 May 2002Dismissed
Raja Ram Corn Products (Punjab) Ltd. Vs Company Law Board
Punjab And Haryana At Chandigarh · (2003) 113 CompCas 33 : (2003) 45 SCL 190
Companies Act, 1956 — Section 36, 80A, 80A(1)
High Courts06 May 2002Dismissed
Parkash Bhutani Vs Ramma and Another
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 515 : (2003) 1 DMC 424 : (2002) 3 RCR(Criminal) 475
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts06 May 2002Allowed
Naginder Singh Rana Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) CriLJ 3124 : (2002) 3 RCR(Criminal) 32
Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 197(1)Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 167, 218, 409, 419, 420
High Courts06 May 2002Allowed
Jaswant Singh Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2002) 05 P&H CK 0107
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts06 May 2002Allowed
Balwinder Kaur Vs Bawa Singh and Others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 378 : (2002) 3 CivCC 215 : (2002) 3 RCR(Civil) 217
Contract Act, 1872 — Section 70Evidence Act, 1872 — Section 65
High Courts06 May 2002Allowed
Arun D. Deshpande Vs Vipin Oil Extraction (P) Ltd.
Punjab And Haryana At Chandigarh · (2004) 2 BC 434 : (2002) 3 RCR(Criminal) 473
Criminal Procedure Code, 1973 (CrPC) — Section 205(1), 251(1), 273, 317
High Courts06 May 2002
Vinod Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 3 CriminalCC 482 : (2002) 3 RCR(Criminal) 273
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506
High Courts03 May 2002Dismissed
Commissioner of Central Excise Vs Kumar Engg. Corpn. and Another
Punjab And Haryana At Chandigarh · (2002) 82 ECC 51
Central Excises and Salt Act, 1944 — Section 35H